Calcutta High Court
Shanks And Ors. vs Savage on 19 May, 1881
Equivalent citations: (1881)ILR 7CAL177
JUDGMENT Wilson, J.
1. Such adjournments are most inconvenient, and would not be listened to for a moment in England. I will grant an adjournment for a fortnight, on condition that the plaintiffs bear the whole costs of the hearing.